Section 45 in Andhra Pradesh Revenue Recovery Act, 1864
45. Apportionment of assessment on sub-division:
- Where only a part of a landed estate held under a Sanad-i-Milkiyat-i-istimrar, or otherwise subject to the payment of a lump assessment, may be sold, the assessment upon such part shall be apportioned by the Collector previous to sale in the following manner.The amount of revenue to be assessed on each division shall bear the same proportion to the actual value of such division as the total amount of the revenue of whole estate may bear to the total actual value of the entire estate previous to such division.Production of accounts-Effect of non-production: To this end the Collector shall have power to demand from landholders and from the karnams of villages, account of the produce and of the charges attending the management of lands to be divided ; such landholders and karnams shall furnish the said accounts when required for a period of not less than three years next preceding the then current year ; where the landholder may refuse or unreasonably delays to comply with such demand so as to prevent the assessment being fixed on such divided portions of land, the Collector shall proceed to sell the entire estate.
